(2)It shall be accompanied by-(i)a site plan (in duplicate) of the land on which the building is to be constructed, reconstructed or altered or added to be drawn or reproduced in a clear and intelligible manner on suitable and durable material and complying with the requirements specified, in Appendix II as far as may be necessary.(ii)a plan or plans (in duplicate) of the building to be constructed, reconstructed, or altered, or added, to be drawn, or reproduced in a clear and intelligible manner on suitable and durable material, and showing a ground plan, of each floor, elevations and section of the building and complying with the requirements specified in Appendix II;(iii)specifications (in duplicate) complying with the requirements specified in Appendix II as far as may be necessary; and(iv)a certificate from the Executive Officer/Director of Town Planning or such other officer as may be authorised by the Council in this behalf to effect that the building site is in accordance with development plan of the Municipality duly approved by the Council.
